ORIENTAL INSURANCE COMPANY LIMITED Vs. JIVRAKHAN LAL VERMA

JUDGEMENT

(1.) These are the two appeals under Section 173 of the Motor Vehicles Act, 1988, arising out of award dated 10.2.2017 passed by the Motor Accident Claims Tribunal, Bilaspur, in MACT No. 17/2015.

(2.) MAC No. 631/2017 is an appeal by the Insurance Company and MAC No. 1109/2017 is an appeal preferred by the Claimant seeking enhancement of compensation awarded.

(3.) There is an I.A. No. 1 of 2017 in MAC No. 1109/2017 for condoning the delay of 75 days occurred in the filing of the appeal by the Claimant. In the factual matrix of the case, the appeal being of the Claimant and the reasons assigned for condoning the delay found to be satisfactory, I.A. No.1 of 2017 is allowed and the delay of 75 days occurred in the filing of the appeal stands condoned.